Section 80(2) in The Delhi Land Reforms Rules, 1954
(2)The Tehsildar shall maintain a stock account of all the receipt books received in his tehsil and shall be personally responsible for their safety and distribution to the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.].
